AKRAM ALI KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) of SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.833/2023 dtd. 22/10/2023, Police Station Pratap Nagar, District Bhilwara, for the offences under Ss. 365, 342, 323, 395, 120-B of IPC and Sec. 3[2][va] of the SC/ST (Prevention of Atrocities) Act.

(2.) Learned counsels for the appellant submits that the appellant has falsely implicated in the case and the allegation against the appellant is that he threatened the complainant and kidnapped him and later on released him, however the appellant has taken away the wrist watch and Rs.500.00 from the complainant.

(3.) Per contra, learned learned Public Prosecutor opposed the bail application however, submits that the appellant has no previous criminal antecedents.